JUBARAJ NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the petitioner and learned Additional Standing counsel for the State.

(3.) The petitioner is in custody since 18/8/2021 in connection with Berhampur Sadar P.S. Case No. 272 of 2021 Corresponding to G.R. Case No. 1387 of 2021 pending in the Court of learned 1st Addl. Sessions Judge, Berhampur, Ganjam for the alleged commission of offence under Ss. 302/120-B/34 of IPC read with Ss. 25(1-B)(b)/27 of Arms Act.